High Courts31 Mar 2016Dismissed

Hindustan Petroleum Corporation Limited Vs The Union of India

Punjab And Haryana At Chandigarh · (2016) 03 P&H CK 0139

Contract Act, 1872 - Section 72Limitation Act, 1963 - Section 17, Section 17(1)(c)Railway Claims Tribunal Act, 1987 - Section 13, Section 13 (2), Section 13(1)(a)(i), Section 13(1)(e), Section 13(2), Section 17, Section 17 (1), Secti
High Courts31 Mar 2016Disposed Off

Binder Ram and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 03 P&H CK 0126

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 319Penal Code, 1860 (IPC) - Section 148, Section 149, Section 307, Section 323, Section 324, Section 326, Section 34, Section 379, Section 427, Se
High Courts31 Mar 2016Disposed Off

Avtar Singh @ Happy Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 2 LawHerald 1134 : (2016) 2 RCRCriminal 981

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts31 Mar 2016Dismissed

Reetu Setia Vs State of Punjab

Punjab And Haryana At Chandigarh · (2016) 4 AICLR 858 : (2016) 3 CriCC 242 : (2016) 3 LawHerald 2334 : (2016) 2 RCRCriminal 907

Criminal Procedure Code, 1973 (CrPC) — Section 228, 91
High Courts30 Mar 2016Dismissed

Gurmeet Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2017) 2 RSJ 211 : (2016) 3 SCT 442

Constitution of India, 1950 - Article 311(2)(a)Punjab Jail Department Executive Staff (Punishment and Appeal) Rules, 1943 - Rule 3